Rona S/O Jacob Wilson vs The State Of Maharashtra And Ors
2021 Latest Caselaw 9130 Bom

                                                 1/2                               27-WP-1769-2021.doc




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                   CRIMINAL WRIT PETITION NO. 1769 OF 2021

Rona S/o Jacob Wilson                                             ...Petitioner
     Versus
The State of Maharashtra & Ors.                                   ...Respondents

                                ALONG WITH
                   CRIMINAL WRIT PETITION NO. 1834 OF 2021

Shoma Kanti Sen                                                   ...Petitioner
     Versus
The State of Maharashtra & Ors.                                   ...Respondents
                                ...
Ms. Indira Jaisingh, Senior Advocate, Mr. Nihal Rathod, Mr. Barun
Kumar, Mr. Neeraj Yadav, Mr. Parasnath Singh, Ms. Ujjaini
Chatterjee i/by. Mr. Sathyanarayanan for Petitioner in WP No.
1768/2021.

Mr. Anand Grover, Senior Advocate i/by. Mr. Rahul Arote a/w. Ms.
Sushan Abraham, Mr. Varun Mathew, Ms. Ujjaini Chatterjee for
Petitioner in PW 1834/2021.

Mr. Anil C. Singh, ASG a/w. Mr. Sandesh Patil for Respondent No.
4.

Mrs. S.D. Shinde, APP for State.
                                             ...
                                        CORAM : S. S. SHINDE &
                                                 N. J. JAMADAR, JJ.

                                        DATE :         13th JULY, 2021.

P.C.:

1.                 Mr.    Sathynarayanan               advocate     on      record       for      the

petitioner in Writ Petition No. 1769 of 2021 has sent the hard copies

of compilation of documents and also copies of reported/unreported

judgments. The said compilation of documents is taken on record,

Bhagyawant Punde

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without prejudice to the contentions of learned counsel appearing

for the respective parties. So far as, reported/unreported judgments

are concerned the learned counsel for the petitioner can refer to

those judgments during the course of hearing of this matter.

2. Learned counsel for the petitioner undertakes to serve

copies of the compilation of documents to the learned counsel

appearing for respective respondents by 14th July, 2021.

3. Replies, if any, to be filed on or before 23 rd July, 2021.

4. There is consensus amongst the learned counsel

appearing for the parties that this matter can be argued and heard

physically in the Court and they have no objection for listing the

matter for physical hearing.

5. List on 26th July, 2021 for physical hearing at 2.30 p.m.

( N. J. JAMADAR, J.) (S. S. SHINDE, J.)

Bhagyawant Punde